Malika Devi vs State Of Himachal Pradesh And Others

Jyotsna Rewal Dua, J

Notice. Mr. Raju Ram Rahi, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

The challenge in the instant writ petition is to office order dated 10th February, 2021 (Annexure P-1), whereby the petitioner, a Language Teacher,

has been transferred from GHS Hukkal, District Mandi to GHS Talehan, District Mandi. It is seen from the petition that the petitioner has remained

posted at GHS Hukkal, District Mandi, since September, 2017. Thus, she has completed more than her normal tenure at the present place of posting

and therefore, is liable to be transferred. In such view of the matter, the ground taken by the petitioner that she has been transferred on the basis of a

D.O. note, will not come to her rescue. It is the pleaded case of the petitioner that no one has been transferred against the place of the petitioner. In

case the petitioner is suffering from arthritis or any other health problem, as alleged in the petition, then it is for her to bring these difficulties to the

notice of her employer by way of representation and for the employer to take appropriate decision thereupon. Without taking recourse to such action,

she has chosen to prefer the instant petition. Consequently, the present petition has no merit and is accordingly dismissed reserving liberty to the

petitioner to represent to her employer in accordance with law and the applicable policy. Pending miscellaneous application(s), if any, also stand

disposed of.